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State of Madhya Pradesh - Section

Section 81 in The M.P. Municipal Accounts Rules, 1971

81. Payment orders and payment of claims.

(1)Every bill or other claim for payment shall be presented in the first instance to the Accountant who shall check and examine it as regards arithmetical accuracy, propriety of the claim, and its admissibility with reference to sanction, order book, measurement book or other documents and if it is found to be correct and in order, initial it and submit it for orders to the Chief Municipal Officer. The Chief Municipal Officer with his opinion submit the document to the competent authority for orders for payment. The payment order shall except as otherwise provided in rule run as follows :-"Pay ..... (Rs ) Rupees only" the amount being written in words as well as in figures and the order shall be signed by the competent authority :Provided that the Chief Municipal Officer shall be personally responsible for seeing that the voucher is complete and affords sufficient information as to the nature of payment and that the payee actually received the sum passed.
(2)The following authorities shall be competent to pass order of payment on every bill or voucher :-
(i) Chief Municipal Officer (i) In case of Class I Municipal Council upto Rs. 1„000.
  (ii) In case of Class II Municipal Council upto Rs. 500.
  (iii) in case of Class III and IV Municipal Council up to Rs.250.
(ii) President In all other cases not covered in para (i) above.
(3)After the order for payment has been passed the bill shall then be paid either by cheque drawn in the name of the payee or in cash from a permanent advance. In the former case an entry shall be made in the accounts' Cash Book (Form No. 64) and the bill having been stamped."Paid by cheque No............ dated.................... " shall be filed.In the latter case the bill having been stamped, "Paid in Cash" shall be retained in the custody of the holder of the permanent advance. All bills and vouchers shall be numbered consecutively for the year in order of payment, and passed in a bound book with fly leaves, salary bills being filed separately. Adjustment vouchers shall bear a separate series of numbers from cash vouchers, also be filed separately.Note. - Bill for work done or and for supplies made to municipalities should as far as possible be in Form No. 62.